(1)A person appointed to the service shall immediately before he joins his duty, declare in Form all the immovable properties owned, acquired or managed by him or by any member of his family dependent on him. He should also declare his allegiance to the Constitution of India, in Form shall further declare that he is conversant with the terms and conditions of service.(Note. - Forms in this regard shall be prescribed by the Director.)(2)Every member of the service shall submit every year, a return declaring the following :-(a)his relationship with any member or person employed in the service of any Market Committee;(b)the amount which he may owe to any person with full details thereof;(c)assets, movable as well as immovable, owned or acquired by him or managed by him or by any member of his family dependent on him.
